Citation : 2022 Latest Caselaw 4360 Ker
Judgement Date : 7 April, 2022
FAO No.39/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Thursday, the 7th day of April 2022 /17th Chaithra, 1944
IA.NO.1/2022 IN FAO NO. 39 OF 2022
R.P.I.A.NO.08/2020 IN OS 19/2017 OF THE SUB COURT, HOSDRUG
I.A.NO.1/2020 IN OS 19/2017 OF THE SUB COURT, HOSDRUG
PETITIONER/APPELLANT:
P.K.FATHIMA, AGED 72 YEARS,D/O.ABDULKHADER AND W/O.P.ABULRAHIMAN,
RESIDING AT MUBARAK MANZIL,THEKKEPURAM,AJANUR VILLAGE,HOSDURG TALUK,
P.O.MANIKOTH,KASARAGOD DISTRICT 671315.
RESPONDENTS/RESPONDENTS/DEFENDANTS
1.AMEERA, AGED 37 YEARS,W/O.ABDULLA,SHAHUL MANZIL,AJANUR VILLAGE,
P.O.MANIKOTH,HOSDURG TALUK,KASARAGOD-671315.
AND 8 OTHERS.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order
staying the operation of the exparte decree and judgment dated 20-07-2018
in O.S.No.19 of 2017 of Subordinate Judge's Court, Hosdurg and all further
proceedings in E.P.No.36 of 2018 on the files of Subordiante Judge's
Court, Hosdurg, pending disposal of the appeal, in the interest of
justice.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court's
order dated 17.03.2022 and upon hearing the arguments of SRI.ARUNKUMAR A.,
Advocate for the petitioner, the court passed the following:
O R D E R
Interim order will stand extended by two months.
07.04.2022 Sd/-ANIL K.NARENDRAN,JUDGE
Sd/-P.G.AJITHKUMAR,JUDGE
07-04-2022 /True Copy/ Assistant Registrar
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